Kapildeo Yadav vs The State Of Jharkhand
2023 Latest Caselaw 2468 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (S.J.) No. 435 of 2023
        Kapildeo Yadav                              ..... ... Appellant
                                   Versus
        The State of Jharkhand                      .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Arun Kumar, Advocate For the State : Mr. Arup Kumar Dey, A.P.P.

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04/28th July, 2023 I.A. No.6248 of 2023

1. The present interlocutory application has been filed on behalf of the appellant for confirmation of provisional bail which was granted to him by the learned trial court vide order dated 30th May, 2023.

2. Learned counsel for the appellant has submitted that vide judgment of conviction and order of sentence dated 30th May, passed by the learned Additional Sessions Judge-I-cum-FTC for Rape Cases, Hazaribag, the appellant was convicted for the offence under Section 354 of the I.P.C. and sentenced to undergo rigorous imprisonment for 2 years. It is further submitted that the provisional bail granted to the appellant is going to expire on 30th July, therefore, the same may be confirmed.

3. In view of the reasons stated in the present interlocutory application and also keeping in view the finding recorded by the learned trial court, the provisional bail granted to the appellant vide order dated 30th May, 2023 is, hereby, confirmed. The appellant is directed to remain on same bail bond which was furnished by him at the time of provisional bail. Cr. Appeal (S.J.) No.435 of 2023

4. Admit.

5. Call for the Lower Court Records.

6. List this appeal as per seriatim.

(Subhash Chand, J.) Rohit